Section 11 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
11. Power of authority to impound documents.
(1)Where any books of account or other documents are produced before the authority in any proceedings under this Act and the authority in this behalf has reason to believe that any of such books of account or other documents are required to be impounded and retained for any inquiry under this Act, it may impound and retain such books of account or other documents for a period not exceeding three months from the date of attachment made by the Adjudicating Authority under sub-section (3) of Section 15.(2)The Person, from whom the books of account and other documents were impounded, shall be entitled to obtain copies of the books of account or other documents were impounded, shall be entitled to obtain copies of the books account or other documents impounded under sub-section (1).(3)On the expiry of the period specified under sub-section (1), the books of account and other documents shall be returned to the person from whom such books of account or other documents were impounded unless the Approving Authority or Adjudicating Authority permits retention of such books of account and other documents beyond the said period.
